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[Cites 0, Cited by 0] [Section 35B(38)] [Section 35B] [Entire Act]

State of Punjab - Subsection

Section 35B(38)(c) in The Punjab Liquor Licence Rules, 1956

(c)The licensees having L-2 vends attached to their units may be given the option to convert ten percent of the quota of Punjab Medium Liquor to Indian Made Foreign Liquor subject to the following conditions:-
(i)This option shall not be available to Licensees who have only L-14A vend/vends in their licensing units.
(ii)This option shall be exercised by those distilleries who are producing PML and have their own registered brands of IMFL, with the condition that the EDP of brands for conversion is not more than Rs.1500/- per case.
(iii)When this option is exercised, the licensee shall be required to pay the sum of excise duty payable on PML at L-14A stage and half of the excise duty leviable at L-1 stage on the converted brands of IMFL. This duty shall be paid by L-2 licensee at the time of issuance of permits. His minimum guaranteed revenue shall be re-calculated accordingly.
(iv)The conversion from PML to IMFL shall be only from the open seventy percent (70%) quota of PML which may be lifted from any of the D-2 licensees who have their own registered IMFL brands: